Section 336 in Andhra Pradesh Municipalities Act, 1965
336. General provisions regarding penalties specified in Schedules VI and VII.
(1)Whoever -(a)contravenes any provision of any of the sections or rules specified in the first column of Schedule VI, or(b)contravenes any rule or order made under any of the specified sections or rules in the said Schedule, or(c)fails to comply with any direction lawfully given to him or any requisition lawfully made upon him under or in pursuance of the provisions of any of the said sections or rules, shall, on conviction, be punished with fine which may extend to the amount mentioned in that behalf in the forth column of the said Schedule:Provided that the fine imposed shall, in no case, be less than one-third of the said amount.(2)Whoever, after having been convicted of--(a)contravening any provision of the sections or rules specified in the first column of Schedule VII, or(b)contravening any rule or order made under any of the specified sections or rules in the said Schedule, or(c)failing to comply with any direction lawfully given to him or any requisition lawfully made upon him under or in pursuance of the provisions of any of the said sections or rules, continues to contravene the said provision or to neglect to comply with the said direction or requisition, as the case may be, shall, on conviction, be punished for each day after the previous date of conviction during which he continues so to offend, with fine which may extend to the amount mentioned in that behalf in the forth column of the said Schedule:Provided that the fine imposed shall, in no case be less than one-third of the said amount.Explanation. - The entries in the third column of Schedules VI and VII headed "subject" are not intended as definitions of the offences described in the sections, sub-sections, or clauses mentioned in the first and second columns or even as abstracts of those sections, sub-sections, or clauses, but are inserted merely as references to the subject of the sections, sub-sections or clauses, as the case may be.
